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National Company Law Tribunal judgments

20,341 judgments · page 753 of 1,018

Tribunals and Commissions10 May 2021Allowed

IndiaBulls Housing Finance Limited Vs BHA Associates Private Limited

National Company Law Tribunal · (2021) 05 NCLT CK 0303

Insolvency and Bankruptcy Code, 2016-Section 33(1), 33, 7, 21, Chapter III of Part II, 32(1), 14, 33(5), 33(7), 35(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 17(1)Insolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 13
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Tribunals and Commissions10 May 2021Allowed

Mr. Pradeep Kumar Sravanam Vs ISR Infra Private Limited

National Company Law Tribunal · (2021) 05 NCLT CK 0262

Insolvency and Bankruptcy Code, 2016-Section 33(1)(a), 9, 12A, 33(1), 14, 52, 35 to 50, 52 to 54, 34(8)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions07 May 2021

IDBI Bank Limited Vs EPC Constructions India Limited

National Company Law Tribunal · (2021) 05 NCLT CK 0305

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 21, 30, 34(1), Chapter III, 33(1), 14, 52, 33(5)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions07 May 2021

Asset Reconstruction Company (India) Limited Vs Mohan Jute Mills Limited

National Company Law Tribunal · (2021) 05 NCLT CK 0255

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 10, 12A, 60(5)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) (Second Amendment) Regulations, 2019-Regulation 30A
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Tribunals and Commissions07 May 2021

SBEG Consultants Private Limited Vs Rakesh Kumar Agarwal & Anr.

National Company Law Tribunal · (2021) 05 NCLT CK 0247

Insolvency and Bankruptcy Code, 2016-Section 60(5), 9, 42, 53Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 32Electricity Act, 2003-Section 56
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Tribunals and Commissions07 May 2021

Edelweiss Asset Reconstruction Company Ltd. Vs Net 4 India Limited

National Company Law Tribunal · (2021) 05 NCLT CK 0309

Insolvency and Bankruptcy Code, 2016-Section 7, 19, 43, 44, 45, 47, 49, 53, 66, 67Companies Act, 2013-Section 56, 59, 117 (1), 117 (3), 174, 174 (1), 174 (3), 188, 424SEBI (Listing Obligations and Disclosure Requirements) Regulations, 2015-Regulation 30
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Tribunals and Commissions06 May 2021

Mrs. Gutta Anuradha Vs Unity Appliances Limited

National Company Law Tribunal · (2021) 05 NCLT CK 0311

Insolvency & Bankruptcy Code, 2016-Section 9, 13, 14, 15, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions06 May 2021Allowed

Reliance AIF Management Company Limited & Anr. Vs Bharucha & Motivala Infrstructure Private Limited

National Company Law Tribunal · (2021) 05 NCLT CK 0313

Insolvency and Bankruptcy Code, 2016-Section 7, sub-section (2) of Section 7, 13, sub-section (1) of Section 14, sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions05 May 2021Allowed

In Re: CP(IB) 482 of 2019 (Liquidation Order)

National Company Law Tribunal · (2021) 05 NCLT CK 0344

Insolvency and Bankruptcy Code, 2016-Section 33, 34, 14, 52, 35 to 50, 52 to 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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